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High Court Of Himachal Pradesh judgments

32,572 judgments · page 1,617 of 1,629

High Courts12 Jan 1955Allowed

Mehar Singh Vs Baldev Singh

High Court Of Himachal Pradesh · AIR 1955 HP 12

Constitution of India, 1950 — Article 227East Punjab Urban Rent Restriction Act, 1949 — Section 15Limitation Act, 1908 — Section 12, 12(2), 29(2)
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High Courts24 Dec 1954Allowed

Shiv Singh Vs Ramji Das and Others

High Court Of Himachal Pradesh · AIR 1955 HP 54

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Evidence Act, 1872 — Section 91Partnership Act, 1932 — Section 32, 4
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High Courts14 Dec 1954Dismissed

State of Himachal Pradesh Vs Chandan Lal

High Court Of Himachal Pradesh · AIR 1955 HP 26 : (1955) CriLJ 944

Arms Act, 1959 — Section 19Constitution of India, 1950 — Article 239Criminal Procedure Code, 1898 (CrPC) — Section 417, 423
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High Courts04 Dec 1954Allowed

The State Vs Puran Chand

High Court Of Himachal Pradesh · AIR 1955 HP 29 : (1955) CriLJ 947

Criminal Procedure Code, 1898 (CrPC) — Section 342Police Act, 1861 — Section 29Punjab Police Rules, 1934 — Rule 17.1
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High Courts27 Nov 1954Dismissed

Moolraj Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · AIR 1955 HP 51 : (1955) CriLJ 1585

Criminal Procedure Code, 1898 (CrPC) — Section 105, 96Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 4
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High Courts09 Nov 1954

Madho Vs Mt. Chanchoo

High Court Of Himachal Pradesh · AIR 1956 HP 40 : (1956) CriLJ 749

Criminal Procedure Code, 1898 (CrPC) — Section 488
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High Courts20 Aug 1954Dismissed

Mast Ram Vs Basant Ram

High Court Of Himachal Pradesh · AIR 1955 HP 24 : (1955) CriLJ 697

Criminal Procedure Code, 1898 (CrPC) — Section 439
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